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State of Madhya Pradesh - Section

Section 8 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

8. Committees.

(1)The Commission may appoint such committees as may be necessary for dealing with such special issue as may be taken up by the Commission from time to time.
(2)The Commission shall have the power to co-opt as members of any committee appointed under sub-section (1) such number of persons, who are not Members of the Commission, as it may think fit and the person so co-opted shall have the right to attend the meetings of the Commission and take part in its proceedings but shall not have the right to vote.
(3)The persons so co-opted shall be entitled to receive such allowances for attending the Meetings of the Committee as may be prescribed.